Dinesh Mehta,J. - (1.) Heard.
(2.) It is submitted by learned counsel for the parties that the controversy involved in the present writ petition is squarely covered by a decision rendered in Sohanlal Mathur v. State of Rajasthan: S.B. Civil Writ Petition No. 3631/2008, decided on17.11.2008, which has been affirmed by Apex Court in SLP (Civil) No. 14932/2012.
(3.) Learned Single Judge of this Court, while deciding the case of Sohanlal (supra) has relied on an earlier judgment in Sharvan Kumar v. State of Rajasthan (S.B. Civil Writ Petition No. 2156/2007, decided on 05.09.2008). The Court held: 'In view of whatever said above, this petition for writ deserves acceptance and, therefore, the same is allowed. The respondents are directed to allow selection grade to the petitioner on completion of 18 years of service as per para 5 of the notifications dated 25.1.1992 and 17.02.1998. The petitioner is declared entitled for getting the pay scale of Rs. 1400-2600 (Rs. 5000-8000) as second selection grade on completion of 18 years of service and the pay scale of Rs. 5500-9000 on completion of 27 years of service as the third selection grade. The entitlement as declared above is required to be executed by the respondents within a period of six months from today.';